Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Council for Teacher Education (Assignment of Functions to the Executive Committee) Regulations, 2007 CONTENTS 1. Short title and commencement 2. Definitions 3. Functions 4. Manner of presiding the meetings and approval of minutes National Council for Teacher Education (Assignment of Functions to the Executive Committee) Regulations, 2007 In exercise of the powers conferred under sub-sec. (1) and clauses (i) and (p) of sub-sec. (2) of Sec. 32 read with sub-sec. (1) of Sec. 19 of the National Council for Teacher Education Act, 1993, and in supersession of the National Council for Teachers Education (Assignment of Functions to the Executive Committee) Regulations, 2005 published in the Gazette of India as No. 121 on 30.8.2005, the National Council for Teacher Education hereby makes the following Regulations, namely: 1. Short title and commencement :- (1) These Regulations may be called the National Council for Teacher Education (Assignment of Functions to the Executive Committee) Regulations, 2007. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. Definitions :- In these Regulations, unless the context otherwise requires, the definitions of terms used shall be the same as defined in Section 2 of the National Council for Teacher Education Act, 1993. The National Council for Teacher Education shall hereinafter be referred to as NCTE. 3. Functions :- (i) The Executive Committee shall consider and approve all administrative and financial matters beyond the delegated powers of the officers of NCTE. The specific administrative and financial matters to be assigned to the Executive Committee that are beyond the delegated powers of the officers of the NCTE shall be identified separately by the office of the NCTE, and this clause shall, after such specific identification, be amended accordingly through an amendment Regulation. (ii) The Executive Committee shall consider and approve all matters relating to planning and co-ordination of teacher education. The decision as to what matters comprise planning and co-ordination of teacher education shall vest with the Chairperson, NCTE; and (iii) Any other specific item which the Council would like the Executive Committee to consider first and make recommendation to them. Note.-The Executive Committee shall take a final decision with respect to the above functions assigned to it, except the one against sub-clause (iii), without having to place them before the Council thereafter. The minutes of the meetings of the Executive Committee shall, however, be placed before the Council for information. 4. Manner of presiding the meetings and approval of minutes :- The meetings of the Executive Committee will be presided over the Chairperson, NCTE and, in his absence, by the Vice Chairperson, NCTE and, in the absence of both,by any other member of the Executive Committee to be chosen by the members present at the meeting. The decisions taken in the Executive Committee meeting by any presiding member other than the hairperson, NOTE will be subject to approval by the Chairperson, NOTE. The Member- Secretary, NCTE shall be responsible for drafting the agenda items and minutes of the Executive Committee meetings, and get them issued to the members concerned with the approval of the Chairperson, NCTE.